M/S Together For Textiles vs M/S Garment Care India Pvt Ltd
2022 Latest Caselaw 2593 Kant

Citation : 2022 Latest Caselaw 2593 Kant
Judgement Date : 16 February, 2022

Karnataka High Court

M/S Together For Textiles vs M/S Garment Care India Pvt Ltd on 16 February, 2022

Bench: Sreenivas Harish Kumar

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 16 T H DAY OF FEBRUARY, 2022

                        BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

 CRIMINAL REVISION PETITION NO.683 OF 2021

BETWEEN:

1.    M/s Tog ether for Textiles
      A p artnership Firm having business
      At No.AP 254/48, 32 n d Street,
      Kamb ar Colony, Anna Nagar West
      Chennai-600040.
      Represented by
      Sri Govard han Mimani,

2.    Sri Govard han Mimani,
      Aged about 62 years,
      Partner of M/s Together for Textiles
      A p artnership Firm having business
      At No.AP254/48, 32 n d Street,
      Kamb ar Colony, Anna Nagar West
      Chennai-600040.
                                             ...Petitioners
(By Sri S.S.Hiremath, Advocate)

AND:

M/s Garment Care Ind ia Pvt. Ltd.,
A Comp any registered und er
The Comp anies Act and having
Office at No.94,
7 t h A Main, 3 r d Block,
IV Stag e, Basaveshwara Nag ar,
Beng aluru-560079.
Rep by its Manag ing Director.
                                             ...Respondent
(By Sri D.Nag araj, Advocate)
                                :: 2 ::


     This Criminal Revision Petition is filed under
Section 397 read with 401 of Cr.P.C., praying to set
aside the common judgment dated 30.10.2019 p assed
by the LXVIII Additional City Civil and Sessions Judge
(CCH-69), Bengaluru in Crl.A.No.558/2017 and same
was confirmed by the judgment d ated 21.03.2017
passed    by   the    XXV    ACMM.,     Bengaluru   in
C.C.No.14858/2009 for the reasons stated above.

    This Criminal Revision Petition coming on                      for
orders this d ay, the Court mad e the following:

                          ORDER

Counsel for the petitioners files a memo

seeking permission to withdraw this petition. It is

stated that the second petitioner, namely,

Govardhan Mimani, has passed away and that the

entire fine amount deposited by the petitioners

has already been withdrawn by the respondent and

in this view, this petition does not survive for

consideration. Therefore memo is placed on

record. Revision Petition is dismissed as

withdrawn.

Sd/-

JUDGE